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Citedby 36 docs - [View All]
Shri Ashok Kumar Arora vs Indian Institute Of Technology, ... on 29 May, 2009
.Milap Choraria vs Department Of Revenue on 27 July, 2009
Shri A.R. Rao vs The Oriental Insurance Company ... on 16 March, 2009
Shri M.N. Ghosh vs Coal India Limited on 16 September, 2009
Mohanlal Chunilal vs K.M. Chauhan, Food Inspector, ... on 13 September, 1985

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[Section 11] [Complete Act]
Central Government Act
Section 11(1) in The Indian Evidence Act, 1872
(1) if they are inconsistent with any fact in issue or relevant fact;